C M SURTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD the learned advocates.

(2.) THIS Appeal preferred under Clause 15 of the Letters Patent arises from the order dated 9th September, 2008 made by the learned Single Judge in above Special Civil Application No.9758 of 2008.

(3.) ON 2nd December, 2005, in a trap laid by the Anti Corruption Bureau Officials, the appellant, Motor Vehicles Inspector (Class -II), is alleged to have accepted illegal gratification. For the said offence allegedly committed by the appellant, he is being tried by the Special Court, Valsad in ACB Special Case No.4 of 2007. Pending the criminal prosecution, on 19th June, 2007, a departmental proceeding is initiated against the appellant.